Section 36(2) in The West Bengal Panchayat Act, 1973
(2)The State Government may place at the disposal of the Gram Panchayat the services of such officers or other employees serving under it [and on such terms and conditions] [Words inserted by W.B. Act 37 of 1984.] as it may think fit:Provided that any such officer or employee shall be recalled by the State Government if a resolution to that effect is passed by the Gram Panchayat at a meeting specially convened for the purpose, by a majority of the total number of members holding office for the time being:Provided further that the State Government shall have disciplinary control over such officers and employees.
